SAT
ESTABLISHMENT OF SECURITIES APPELLATE TRIBUNALS
(1) The Central Government shall, by notification, establish one or more Appellate Tribunals to be known as the Securities Appellate Tribunal to exercise the jurisdiction, powers and authority conferred on such Tribunal by or under this Act [56][or any other law for the time being in force]
(2) The Central Government shall also specify in the notification referred to in sub-section (1) the matters and places in relation to which the Securities Appellate Tribunal may exercise jurisdiction.
SAT Hearings
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Sat Calendar |
SECURITIES APPELLATE TRIBUNAL, MUMBAI
23-FEB-2012 at 10.30 A.M. |
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2012 |
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| Sr. No. |
Appeal No. |
Appellant |
Respondent |
Detail |
| 1 |
45/2012 |
Rikhav Securities Ltd. |
SEBI |
View |
| 2 |
86/2011 |
HB Stock Holdings Ltd. |
SEBI & Ors. |
View |
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